Security for Costs of Appeal (O.41, R.10.)
(Title)
To
THIS
security bond for costs of appeal executed
by...............................witnesseth:--
This
appellant has preferred an appeal from the decree in Suit No..........of ..............19........,
against the respondent, and has been called upon to furnish security. Accordingly
I, of my own free will, stand security for the costs of the appeal, mortgaging
the properties specified in the schedule hereunto annexed. I shall not transfer
the said properties or any part thereof, and in the event of any default on the
part of the appellate, shall duly carry out any order that may be made against
me with regard to payment of the costs o appeal. Any amount so payable shall be
realized from the property. hereby mortgaged, and if the proceeds of the sale
of the said proper ties are insufficient to pay the amount due, I and my legal
representatives will be personally liable to pay the balance. To this effect
I
execute this security bond this .........day of........... 19..........
Schedule
(Signed.)
Witnessed
by
1.
2.
